Chandran P P vs The Taluk Surveyor, Ponnani
2023 Latest Caselaw 1206 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 37968 OF 2022
PETITIONER:

          CHANDRAN P P
          AGED 70 YEARS
          S/O LATE CHATHA,
          PADATHU PURAKKAL HOUSE,
          MARAVANCHERI, KADANCHERI,
          THAVANUR VILLAGE, PONNANI TALUK,
          MALAPPURAM DISTRICT - 679 582.

          BY ADVS.
          P.U.VINOD KUMAR
          K.R.RENJU
          STIYA SIVAN
          ASITHA M.M.
          ANILA ANTONY
RESPONDENTS:

    1     THE TALUK SURVEYOR, PONNANI
          TALUK OFFICE, PONNANI,
          PONNANI NAGARAM P.O, MALAPPURAM - 679 583.

    2     TAHSILDAR (LAND RECORDS)
          TALUK OFFICE, PONNANI,
          PONNANI NAGARAM P.O., MALAPPURAM - 679 583.

    3     DISTRICT SURVEY SUPERINTEND
          COLLECTORATE, MALAPPURAM - 679 583.

    4     THE DISTRICT COLLECTOR
          DISTRICT COLLECTORATE, MALAPPURAM - 679 583.

    5     THE VILLAGE OFFICER
          THAVANNUR VILLAGE OFFICE,
          AYYANKALAM ROAD, THAVANNUR,
          MALAPPURAM DISTRICT - 679 573.


          SMT. DEEPA. V. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37968 OF 2022
                                       2


                             T.R.RAVI, J.
                      ----------------------------------------
                        WP (C) No.37968 of 2022
                     -------------------------------------------
               Dated this the 18th day of January, 2023

                             JUDGMENT

The prayer in the writ petition is for a direction to

respondents 1 and 2 to measure and demarcate the property of

the petitioner by considering Ext.P7 letter of the 3 rd

respondent.

In view of the limited prayer made in the writ petition, the

writ petition is disposed of directing respondents 1 and 2 to

consider Ext.P7 and take necessary steps for measuring and

demarcating the property of the petitioner at the earliest, at

any rate within four months from the date of receipt of a copy

of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 37968 OF 2022

APPENDIX OF WP(C) 37968/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO. 3881/1999 OF EDAPPAL SUB REGISTRAR OFFICE DATED 30/11/1999.

Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT DATED 03-03-2022.

Exhibit P3 A TRUE COPY OF THE CHALLAN RECEIPT DATED 26/04/2019 FOR RS. 170/-

Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 28/05/2022 SUBMITTED BY THE PETITIONER TO THE HON'BLE CHIEF MINISTER OF KERALA.

Exhibit P5 A TRUE COPY OF THE RECEIPT DATED 28/05/2022 ISSUED BY THE WEBSITE OF THE KERALA GOVERNMENT.

Exhibit P6 A TRUE COPY OF THE LETTER DATED 28/06/2022 SENT BY THE 4TH RESPONDENT TO THE PETITIONER.

Exhibit P7 A TRUE COPY OF THE LETTER DATED 03/08/2022 SENT BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT.

Exhibit P8 A TRUE COPY OF THE LETTER DATED 11/08/2022 SENT BY THE 2ND RESPONDENT TO THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE